Section 6 in The Airports Authority Of India (Lost Property) Regulations, 2003
6. Restoration of lost property .-If any lost property, while it is retained in the Lost Property Office in safe custody, be claimed and the claimant proves to the satisfaction of the incharge of the Airport or Civil Enclave that it belongs to him and he gives his name and address to an officer of the Lost Property Office, it shall be restored to the claimant at the Lost Property Office.
